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COURT ARCHIVE

Supreme Court Of India judgments, 1975

534 judgments · page 14 of 27

Supreme Court18 Aug 1975Allowed

Shah Ashu Jaiwant Vs State of Maharashtra

Supreme Court Of India · AIR 1975 SC 2178 : (1975) CriLJ 1868 : (1976) 2 SCC 99 : (1976) SCC(Cri) 236 : (1976) 1 SCR 327 : (1975) 7 UJ 670

Prevention of Food Adulteration Act, 1954 — Section 2, 7
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Supreme Court18 Aug 1975Dismissed

The Municipal Council, Madurai Vs R. Narayanan and Others

Supreme Court Of India · AIR 1975 SC 2193 : (1975) 2 SCC 497 : (1976) 1 SCR 333

Assam Local Self-Government Act, 1953 — Section 62, 62(1), 62(2), 62(3)Calcutta Municipal Act, 1951 — Section 218, 222, 229, 443, 548Tamil Nadu District Municipalities Act, 1920 — Section 321, 321(2), 78, 78(1), 78(1) (a), 78(3)
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Supreme Court14 Aug 1975Allowed

Bhagwan Singh Vs The State of Rajasthan

Supreme Court Of India · AIR 1976 SC 985 : (1976) CriLJ 713 : (1976) 1 SCC 15 : (1975) 7 UJ 680

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161, 165
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Supreme Court12 Aug 1975Dismissed

The State of Orissa Vs Khageswar Das and Others

Supreme Court Of India · AIR 1975 SC 1906 : (1975) LabIC 1446 : (1975) 2 SCC 553 : (1976) 1 SCR 300

Constitution of India, 1950 — Article 14, 16, 309, 359(1)Orissa Industries Service Rules, 1971 — Rule 3, 3(1), 9(1)
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Supreme Court11 Aug 1975Allowed

Dwarka Prasad Vs Dwarka Das Saraf

Supreme Court Of India · AIR 1975 SC 1758 : (1976) 1 SCC 128 : (1976) 1 SCR 277

Constitution of India, 1950 — Article 133(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 2(1), 3
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Supreme Court06 Aug 1975Dismissed

Duli Chand Vs Delhi Administration

Supreme Court Of India · (1976) ACJ 125 : AIR 1975 SC 1960 : (1975) CriLJ 1732 : (1975) 4 SCC 649 : (1975) 7 UJ 648

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 304
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